COURT ARCHIVE

Jammu And Kashmir High Court judgments

12,196 judgments · page 437 of 610

High Courts18 Feb 2005Allowed

Farooq Khan Vs State of Jammu and Kashmir and Others

Jammu And Kashmir High Court · (2005) CriLJ 4417 : (2006) 1 JKJ 165

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 102, 103, 482Ranbir Penal Code, 1989 — Section 120B, 175, 178, 179, 180Arms Act, 1959 — Section 25, 7

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High Courts18 Feb 2005

V.N.Kohli Vs State of Jammu & Kashmir & Ors.

Jammu And Kashmir High Court · (2005) JKJ 239 Supp

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High Courts18 Feb 2005Dismissed

Subash Chander Gupta and Others Vs Union of India (UOI) and Others

Jammu And Kashmir High Court · (2005) 3 JKJ 62 : (2006) 144 STC 217

Central Excises and Salt Act, 1944 — Section 4(2)Central Sales Tax Act, 1956 — Section 2(10), 3, 8, 8(2A)Central Sales Tax Rules, 1957 — Rule 7(1)

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High Courts17 Feb 2005Allowed

Ghulam Rasool Vs State and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 580

Jammu and Kashmir Public Safety Act, 1978 — Section 13, 15, 16, 17(1), 8

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High Courts14 Feb 2005

Qazi Gh. Nabi Vs Qazi Jalal-ud-din and Others

Jammu And Kashmir High Court · (2005) 3 JKJ 143

Arbitration and Conciliation Act, 1996 — Section 34

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High Courts14 Feb 2005

State of J & K Vs Zafarullah and Others

Jammu And Kashmir High Court · (2005) JKJ 626 Supp

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 561A

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High Courts14 Feb 2005Dismissed

Sarvat Kouchak Vs National Insurance Company

Jammu And Kashmir High Court · (2006) ACJ 2101 : (2005) 2 JKJ 402

Motor Vehicles Act, 1988 — Section 149(2), 170, 171, 173

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High Courts14 Feb 2005

Mir Ghulam Hussain Vs State

Jammu And Kashmir High Court · (2005) 3 ARBLR 628 : (2005) 3 JKJ 9

Jammu and Kashmir Arbitration and Conciliation Act, 1997 — Section 34Jammu and Kashmir Arbitration and Conciliation Act, 2002 — Section 12(2), 20, 30, 37, 43Limitation Act, 1963 — Article 137, 20, 20(1)

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High Courts14 Feb 2005

Oriental Insurance Co. Ltd. Vs Mst. Misra and Others

Jammu And Kashmir High Court · (2005) 3 JKJ 50

Contract Act, 1872 — Section 1, 25, 51, 52, 54Insurance Act, 1938 — Section 64VBMotor Vehicles Act, 1988 — Section 146, 147, 147(1), 147(3), 147(5)

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High Courts10 Feb 2005

Mst. Fahmeeda Vs Ab. Rashid Zaindari

Jammu And Kashmir High Court · (2005) 3 JKJ 25

Jammu and Kashmir Civil Procedure Code, 1977 — Order 21 Rule 32

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High Courts10 Feb 2005Dismissed

Rajiv Luthra and Others Vs Neena Luthra and Others

Jammu And Kashmir High Court · (2006) 1 JKJ 125

Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 13, 30, 9Jammu and Kashmir Criminal Procedure Code, 1989 — Section 155(2), 156(1), 488, 561A

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High Courts10 Feb 2005

Mohd.Sharief and Ors. Vs State of J & K

Jammu And Kashmir High Court · (2005) JKJ 234 Supp

Jammu and Kashmir Criminal Procedure Code, 1989 — Section 196, 235, 561ARanbir Penal Code, 1989 — Section 120B, 121, 121A, 122, 123

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High Courts08 Feb 2005Dismissed

Barkat Bibi Vs J and K Special Tribunal and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 300

Jammu and Kashmir Evacuees (Administration of Property) Act, 2006 — Section 8

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High Courts07 Feb 2005Dismissed

Deeraj Singh Vs Mst. Hajra and Others

Jammu And Kashmir High Court · (2007) 1 ACC 168 : (2006) ACJ 2250 : (2005) 2 JKJ 550

Motor Vehicles Act, 1988 — Section 110

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High Courts07 Feb 2005

Gh. Qadir Naikoo and Others Vs Gh. Hussain Drabu

Jammu And Kashmir High Court · (2006) 2 BC 30 : (2005) 2 JKJ 570

Jammu and Kashmir Civil Procedure Code, 1977 — Order 37 Rule 2, Order 37 Rule 3

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High Courts07 Feb 2005Dismissed

Mst. Halima Begum Vs Bal Krishan Koul

Jammu And Kashmir High Court · (2005) 2 JKJ 585

Jammu and Kashmir Civil Procedure Code, 1977 — Section 144

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High Courts07 Feb 2005Allowed

Mohd. Sultan and Another Vs Oswal Woolen Mills Ltd. and Others

Jammu And Kashmir High Court · (2005) 2 JKJ 600

Jammu and Kashmir Civil Procedure Code, 1977 — Order 2 Rule 2, Order 23 Rule 2, Order 23 Rule 4, 20

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High Courts07 Feb 2005Dismissed

Mohd. Maqbool Mir Vs Ali Mohd. Ganai

Jammu And Kashmir High Court · (2005) 2 JKJ 605

Jammu and Kashmir Civil Procedure Code, 1977 — Order 37, 96Jammu and Kashmir Stamp Act, 1977 — Section 13, 14, 15, 32, 35Stamp Act, 1899 — Section 13 , 35

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High Courts04 Feb 2005Allowed

Shaban Guru and Abdullah Guru Vs State

Jammu And Kashmir High Court · (2005) 2 JKJ 409

Criminal Procedure Code, 1973 (CrPC) — Section 385, 386, 417, 421, 423

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High Courts03 Feb 2005Dismissed

Fazal Ahmed Vs State of Jammu & Kashmir and Another

Jammu And Kashmir High Court · (2005) 2 JKJ 560

Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482, 561AJammu and Kashmir Prevention of Corruption (Amendment) Act, 2006 — Section 5(2)

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